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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(3)(e) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(e)If more tenancies than one are held under the same landlord, then the landlord shall be competent to terminate only the tenancy or tenancies which are the shortest in point of duration.